ISHWAR SINGH Vs. M.L. KAUSHIK

JUDGEMENT

(1.) The petitioner was appointed as a Sweeper-cum-Chowkidar in the year 1985. He was regularized ante-dated from 27.01.1999. He preferred CWP No.27666 of 2018 for release of arrears of benefits from date of regularization. The writ petition was disposed of on 30.10.2018 directing the respondents to pass speaking order on legal notice dated 08.11.2017. The needful was required to be done within four months from the date of receipt of certified copy of the order.

(2.) The petitioner filed this contempt petition under Section 10 and 12 of the Contempt of Courts Act, 1971 pleading that needful has not been done by the respondents.

(3.) It would be relevant to quote the said judgment:-